← All Phrases

“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

Reddy Housing Private Limited, Bengaluru vs. Income Tax Officer, Ward-5(1)(4), Bengaluru

In the result, appeal of the assessee is allowed for statistical purposes

ITA 635/BANG/2025[2016-17]Status: DisposedITAT Bangalore18 Dec 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year : 2016-17 M/S. Reddy Housing Pvt. Ltd., Vs. Ito, #133/1 The Residency, 2Nd Floor Ward - 2, Residency Road, Hassan. H No.36B, Bommegowda Building, Paduvalu, Hippe Holenarasipur, Hassan– 573 211, Karnataka. Pan : Bsops 2078 N Appellant Respondent Assessee By : Smt. Narendra Sharma Adv Revenue By : Shri. Balusamy N, Jcit(Dr)(Itat), Bangalore. Date Of Hearing : 12.11.2025 Date Of Pronouncement : 18.12.2025

For Appellant: Smt. Narendra Sharma AdvFor Respondent: Shri. Balusamy N, JCIT(DR)(ITAT), Bangalore
Section 142(1)Section 143(2)Section 2(22)(e)Section 36(1)(iii)

Laxmi Prasad Sahu, Accountant Member : This is an appeal filed by the assessee against the ex-parte Order passed by the learned CIT (NFAC), vide DIN ITBA/NFAC/S/250/2023- 24/1060239254(1) dated 30.01.2024. 2. Briefly stated facts of the case are that assessee filed return of income declaring at income of Rs.26 ... filed appeal before learned CIT(A). The learned CIT(A) issued various notices from time to time. Subsequently, on 24.01.2019 appeal was migrated to NFAC in terms of Notification No.76/2020 vide F.No.370142/33/2020-TPL dated 25.01.2020 subsequently vde CBDT Income Tax Notification No.139/2021 dated 28.12.2021. The learned CIT(A) issued notices

Priyanka Lalitkumar Raizada, Mumbai vs. DCIT Circle 42(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4379/MUM/2025[2014-15]Status: DisposedITAT Mumbai18 Dec 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Girish Agrawalpriyanka Lalitkumar Raizada Vs Dcit Circle 42(3)(1), C/O Ca Himanshu Gandhi, 16Th Mumbai Floor, D Wing, Trade World Kautilya Bhavan, Bandra Building, Kamala Mills Compound, Kurla Complex, Bandra Lower Parel, Mumbai 400013 East, Mumbai 400051 Pan: (Aekpr3350J) Appellant Respondent Present For: Appellant By : Shri Himanshu Gandhi, Ca Respondent By : Shri Virabhadra Mahajan, Sr. Dr (Virtually Present) Date Of Hearing : 22.09.2025 Date Of Pronouncement : 18.12.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Cit(A), National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2023-24/1058479077(1) Dated 05.12.2023 Passed Against Assessment Order U/S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 26.12.2016 For Ay 2014-15. 2. Grounds Taken By The Assessee Are Reproduced As Under: “1. On The Facts & Circumstances Of The Case & Law, The Ld. Cti (A) Erred In Confirming Addition Of Rs. 21,50,540/-Being Sale Proceeds Of Inherited Jewellery As Unexplained Cash Credits U/S 68 Of The Income Tax Act, 1961. 2

For Appellant: Shri Himanshu Gandhi, CAFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 143(3)Section 234BSection 271(1)(c)Section 68

GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of CIT(A), National Faceless Appeal Centre (NFAC), Delhi vide Order No. ITBA/NFAC/S/250/2023-24/1058479077(1) dated 05.12.2023 passed against assessment order u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated